Allow Cookies!
By using our website, you agree to the use of cookies
An appeal has been filed by a Pakistani nationalist, Rahila Vakil to Punjab and Haryana High Court challenging the Panchkula NIA verdict acquitting Swami Aseemanad and three others in the Samjahuta Blast case. She claimed that her father was one of those who killed in the blast. She filed the appeal through her counsel Mohim Malik.
On 18th February, 2007a blast took place in Samjahuta Express, a train connecting India and Pakistan near Panipat in Haryana when it was on its way to Attari. 68 people were killed in the blast most of whom were Pakistanis. The blast had ripped apart the coaches of the train.
The case was registered by the Haryana Police but in July 2010, it was handed over to the National Investigation Agency. Subsequently in July2011, a charge sheet was filed by them against eight people for their alleged role in the terrorist attack. Of these eight, Sunil Joshi who was considered as the mastermind of the attack was shot dead near his residence. Four of them, namely Aseemanad, Kamal Chauhan, Lokesh Sharma and Rajinder Chaudhary appeared before the court and faced the trail. They were charged for murder and criminal conspiracy. They were also charged under Railways Act and Explosive Substances Act. Other three accused could not be arrested and were declared as proclaimed offenders. In March 2019, the NIA court in Panchkhula acquitted the four offenders. The said appeal was filed against this order.
86540
103860
630
114
59824